- (1.) Concisely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, in the wake of complaint of complainant-Harpreet Kaur, daughter of Gurcharan Singh, respondent No.4(for brevity "the complainant"), the present criminal case was registered against the petitioners-accused Raj Kumar and others, by means of FIR No.76 dated 27.05.2004(Annexure P-1), by the police of Police Station Mandi Gobindgarh, District Fatehgarh Sahib.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. Consequently, the petitioners-accused were accordingly charge-sheeted for the commission of offences punishable under Sections 148, 452, 427 and 506 IPC, by way of order dated 17.04.2006(Annexure "PX") by the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of compromise-deed dated 09.12.2011(Annexure P-4).;